Section 67 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
67. Muster Roll, Wages Register, Deduction Register, and Overtime Register.
(1)In respect of establishments which are governed by the Payment of Wages Act, 1936 (4 of 1936) and the rules made thereunder, or the Minimum Wages Act, 1948 (11 of 1948) or the Rules made thereunder, the following registers and records required to be maintained by the contractor as employer under those Acts and the rules made thereunder shall be deemed to be registers and records required to be maintained by the contractor under these Rules :(a)Muster Roll.(b)Register of Wages.(c)Register of Deductions.(d)Register of Overtimes.(e)Register of Fines.(f)Register of Advances.(2)In respect of establishments not covered under sub-rule (1), the following provisions shall apply, namely :(a)Every contractor shall maintain a Muster Roll Register and a Register of Wages in Form No. XVI and Form No. XVII respectively :Provided that a combined Muster Roll-cum-Wages Register in Form No. XVIII shall be maintained by the contractor where the wage period is one week or less.(b)Where the wage period is one week or more, the contractor shall issue wages slip in Form No. XIX to workers at least a day prior to the disbursement of wages.(c)Signature or thumb impression of every worker on the Register of Wages or Wages-cum-Muster Roll, as the case may be, shall be obtained and the entries therein, shall be authenticated by the initials of the contractor or his representative, duly certified by the authorised representative of the principal employer as required by Rule 62.(d)Register of Deductions for damages or loss, Register of Fines and Register of Advances shall be maintained by every contractor in Form No. XX, XXI and XXII respectively.(e)A Register of Overtime shall be maintained by every contractor in Form XXIII to record therein number of hours and wages paid for overtime work, if any.(3)Notwithstanding anything contained in these rules, where a combined or alternative form is sought to be used by the contractor or to avoid duplication of work for compliance with the provisions of any other Act or the Rules framed thereunder or any other laws or regulations or in cases where mechanised pay rolls are introduced for better administration, alternative suitable form or forms in lieu of any of the forms prescribed under these rules, may be used with the previous approval of the Chief Labour Officer.Every contractor shall display an abstract of the Act and the rules in English and Bengali and in the language spoken by the majority of workers in such form as may be approved by the Chief Labour Officer.
